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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in Central Council of Homoeopathy (General) Regulations, 2018

(1)Meetings of the Council shall ordinarily be held at Delhi or at such other places and on such dates and time as may be decided by the Central Council:Provided that the President may call a special meeting at any time on [minimum of seven days] [Substituted 'fifteen days' by Notification No. 7-2/2018-CCH, dated 25.4.2019 (w.e.f. 15.11.2018).] notice -
(i)to deal with any urgent matter requiring the attention of the Central Council;
(ii)for a purpose referred to in clause (b) of sub-regulations (1) of regulation;
(iii)on a requisition signed by not less than fifty percent of the total members of the Central Council for a purpose which is within the scope of the Central Council's functions, not being a purpose referred to in clause (ii).